High Courts22 Nov 2005Dismissed
Abu @ Rabu Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 11 MAD CK 0058
Penal Code, 1860 (IPC) — Section 394
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 7 of 78
High Courts22 Nov 2005Dismissed
M. Sathyanathan Vs The District Collector and The Assistant Director, (Geology and Mines)
Madras High Court · (2006) 1 CTC 328 : (2006) 2 LW 568 : (2006) 2 MLJ 401
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(6), 8(7)
High Courts22 Nov 2005Dismissed
Yasar Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 11 MAD CK 0014
Penal Code, 1860 (IPC) — Section 394
High Courts21 Nov 2005Dismissed
N. Ramakrishnan Vs The Registrar, Tamilnadu Administrative Tribunal and The Director-General of Police and the Chairman, Uniformed Services Recruitment Board
Madras High Court · (2005) 11 MAD CK 0079
High Courts17 Nov 2005Allowed
The Tamil Nadu Public Service Commission Vs C. Munusamy and Others
Madras High Court · (2005) 11 MAD CK 0073
High Courts17 Nov 2005Allowed
Abuthagir @ Thagir and Others Vs State
Madras High Court · (2006) 1 LW(Cri) 179
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 120B, 301, 302
High Courts17 Nov 2005
State of Tamil Nadu Vs T. Muniraj Naidu and The Registrar Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 1 MLJ 149 : (2006) WritLR 506
Industrial Disputes Act, 1947 — Section 11A
High Courts16 Nov 2005Dismissed
V. Perumal Vs The Director General of Police and Others
Madras High Court · (2005) 11 MAD CK 0025
Penal Code, 1860 (IPC) — Section 332, 506(2)Prohibition Act — Section 4
High Courts16 Nov 2005Allowed
P.M.S. Mohiadeen Sahib Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2006) 1 LW(Cri) 293
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(1), 3(1)
High Courts15 Nov 2005Allowed
P. Ramasamy Vs The Government of Tamil Nadu and Others
Madras High Court · (2006) 1 MLJ 146
Penal Code, 1860 (IPC) — Section 221, 489(C), 489E
High Courts15 Nov 2005Dismissed
Prasad Naidu and Mohamed Hanif Vs Mrs. Padmini Jayasundar
Madras High Court · (2005) 5 CTC 660
High Courts15 Nov 2005Dismissed
Kumar @ Settu Vs State of Tamil Nadu
Madras High Court · (2005) 11 MAD CK 0057
Penal Code, 1860 (IPC) — Section 323, 324
High Courts15 Nov 2005Allowed
D. Palavesamuthu Vs The Tamil Nadu Administrative Tribunal
Madras High Court · (2006) 1 MLJ 143
High Courts14 Nov 2005
V. Kamalakaran Vs The Government of Tamil Nadu and The Commissioner, Corporation of Madras
Madras High Court · (2005) 11 MAD CK 0075
High Courts14 Nov 2005
P.V. Thambidurai Vs K. Paramasivan and The Returning Officer, Block Development Officer Pollachi North Union
Madras High Court · (2006) 2 LW 490 : (2005) 4 MLJ 689
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Conduct of Elections Rules, 1961 — Rule 63, 93, 93(1), 93(2)Constitution of India, 1950 — Article 227
High Courts11 Nov 2005Dismissed
Annalingam Rajan Vs Central rep. by the Senior Intelligence Officer, Directorate of Revenue Intelligence
Madras High Court · (2005) 11 MAD CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 35, 41(2), 42(2), 54
High Courts11 Nov 2005Allowed
Bharat Petroleum Corporation Ltd. Vs D. Nagendra
Madras High Court · (2006) 1 LLJ 938 : (2005) 4 MLJ 685
Industrial Disputes Act, 1947 — Section 2, 25(F)
High Courts11 Nov 2005Dismissed
Commissioner of Income Tax Vs E.S. Premalatha
Madras High Court · (2005) 11 MAD CK 0056
Income Tax Act, 1961 — Section 10(10C), 17, 89, 89(1)
High Courts11 Nov 2005
B. Ramalingam, Formerly III Additional Judge, City Civil Court, Chennai now functioning as Additional District Judge-cum-Presiding Officer, Special Court, constituted under E.C. Act, Salem
Madras High Court · (2006) 1 CTC 577 : (2006) 1 LW 421 : (2006) 1 MLJ 75
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts11 Nov 2005Dismissed
The Commissioner of Income Tax Vs Hari Vignesh Motors (P) Limited
Madras High Court · (2006) 282 ITR 338
Income Tax Act, 1961 — Section 37(1)